SBI LIFE INSURANCE CO. LTD. CENTRAL PROCESSING CENTRE, KAPAS BHAWAN, PLOT NO Vs. DUNE BHAGYALAKSHMI W/O LATE SURYANARAYANA, R/O D. NO

JUDGEMENT

(1.) Cost for adjournment has been paid.

(2.) Petitioner insurance company being aggrieved of concurrent findings of the Fora below directing him to pay to the respondent/complainant a sum of Rs. 4,52,916/- together with 9% interest from the date of complaint i.e. 15.2.2012 till the date of realisation besides cost of Rs. 2,000.00, has preferred this revision petition.

(3.) Undisputed facts relevant for the disposal of the revision petition are that the husband of the respondent/complainant was insured with the petitioner/insurance company under a master insurance policy obtained by the State Bank of India from which the insured had taken loan. The insurance cover extended to the husband of the respondent was valid w.e.f. Aug., 2009. The insured died because of cardiac arrest on 23.3.2011. The respondent being widow of the insured/legal heir preferred the insurance claim which was repudiated by the insurance company on the premise that the insurance policy was obtained by the insured by concealing material fact i.e. that he has suffered the attack of Angina in June, 2008.